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Judgment
20 paragraphs · 458 wordsThe petitioner/applicant of M.A. No. 278 of 2020 has filed a rejoinder to short reply filed by Mr. Sachin Narayan in the context of M.A. No. 278 of
2020. A copy of the order dated 7.1.2021 of Hon'ble Karnataka High Court passed in W. P. (C) No. 14080 of 2020 (Sachin Narayan Vs. Sun
Distribution Services Pvt. Ltd. & ors. ) is Annexure ""A"" to the rejoinder.
On perusal of the order of the High Court it is found that various issues were raised and after taking those into consideration, the Hon'ble High Court
has made certain observations and has directed this Tribunal to re-consider the orders passed in respect of M.A. No. 278 of 2020 on 3.12.2020 and
the earlier order of 20.11.2020 passed in E A No. 9 of 2020 and even further proceedings qua Sachin Narayan. In the order, which was passed in
presence of the parties, the Hon'ble Karnataka High Court has granted one week's time to Mr. Sachin Narayan to file a reply to M. A. No. 278 of
2020 and has also indicated the consequences of non-filing of reply within time.
On behalf of Mr. Sachin Narayan, a short reply has been filed on 14.1.2021 which can be accepted as a reply within time. The right reserved in
that reply to file further reply as and when Mr. Sachin Narayan receives a copy of the High Court order does not appear to be in accordance with the
order passed by the High Court and, therefore, such liberty can not be granted because it will be improper and against the order of the High Court.
However, considering the spirit of order of the High Court and the issues arising in the M.A. qua Mr. Sachin Narayan which can be gathered also
from the orders passed on 20.11.2020 and subsequently on 3.12.2020, a short adjournment is deemed proper so that learned counsel for Mr. Sachin
Narayan may come ready on all the issues. He is also permitted to file written notes of arguments not exceeding four pages within four days from
today. A copy of the written notes may be furnished to the other side atleast 24 hours in advance. Any attempt to introduce documents etc.,
which are not admitted and may require further pleadings will not be permitted qua the M.A.
Post the matter under the same head for hearing of M.A. No. 278 of 2020 in the light of directions of the Hon’ble High Court of Karnataka on
29.1.2021.
Learned counsel for respondent no. 1 submits that order for disclosure through affidavits have been complied and the required disclosure has been
made by respondent no. 1. Same is the stand of respondent no. 2 â€" Welworth also. Both the facts are recorded.